Calcutta High Court (Appellete Side)
No. 14 Of 2019 Dated 7.1.2019 Under ... vs In Re : Tabibur Rahaman & Anr on 16 December, 2019
1 16.12.2019
tkm/ct 28 C.R.M. 11866 of 2019 sl no. 184
In Re : An application for bail under section 439 of the Code of Criminal Procedure filed on 2.8.2019 in connection with Barrackpore P.S. Case No. 14 of 2019 dated 7.1.2019 under section 22(c) of the NDPS Act, And In Re : Tabibur Rahaman & Anr. ........ petitioners Mr. A K Jha ...... for the petitioner Mr. S Bardhan Md. Kutubuddin ...... for the State Heard the learned advocates appearing for the parties. Having considered the materials in the case diary disclosing prima facie involvement of the petitioner in the alleged joint possession of 200 gms. of amphetamine, which is above commercial quantity and in the light of the statutory restrictions under section 37 of the NDPS Act, we are not inclined to grant bail to the petitioner.
Accordingly, the prayer for bail is rejected. (Suvra Ghosh, J.) (Joymalya Bagchi, J.)